154A. [ Licensing of petition writers. [Inserted vide Haryana Act No. 16 of 1984.]
(1)No person shall practise as a petition writer in a Revenue Court or an office of a Revenue Officer unless he has obtained a licence under the rules made under this Act.(2)Any person, who contravenes the provisions of sub-section (1), shall be liable to a penalty not exceeding fifty rupees.Explanation. - For the purposes of this Section, -(a)"Revenue Court" means a Revenue Court and includes a Revenue Officer, having authority under the provisions of this Act or any other law for the time being in force, to discharge the functions of a Revenue Court under that provision;(b)"Revenue Officer" means a Revenue Officer or such other authority as the State Government may, by notification declare, having authority under the provisions of this Act or any other law for the time being in force, to discharge the functions of a Revenue Officer under that provision.]
